RAMBHAI JETHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. H.L.Jani, learned A.G.P. waives service of notice of rule on behalf of respondents no.1 & 2. Mr. K.M.Parikh, learned Counsel waives service of notice of rule on behalf of respondent no.3. At the joint request of learned advocates appearing for the parties, the petition is taken-up for final hearing today.

(2.) By means of filing this petition under Article 226 of the Constitution, the petitioner has prayed to issue a writ of mandamus or any other appropriate writ or order directing the 3rd respondent-Corporation to forward a proposal for initiating acquisition proceedings in respect of the land bearing Revenue Survey No.40, admeasuring 6165 sq.mts. of village Hansalpur-Shareshwar, Taluka : Viramgam, District : Ahmedabad and to direct the respondent no.2 to declare the award in respect of the said land within reasonable period which may be stipulated by the Court. The petitioner has also prayed to direct 3rd respondent to pay compensation to the petitioner in respect of the said land as determined by respondent no.2 in accordance with law.

(3.) During the pendency of the petition, parties to the petition have presented consent terms dated August 16, 1999. The consent terms read as under :-